Sutharapu Padmaiah vs Sutharapu Vijay Kumar
2025 Latest Caselaw 4143 Tel

Telangana High Court

Sutharapu Padmaiah vs Sutharapu Vijay Kumar on 20 June, 2025

Author: P. Sam Koshy

Bench: P. Sam Koshy

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        THE HONOURABLE SRI JUSTICE P. SAM KOSHY

               Civil Revision Petition No.1920 of 2025

ORDER :

The instant Civil Revision Petition has been filed by the

petitioners under Article 227 of the Constitution of India against

the respondents praying the Court to direct the XII Additional

District and Sessions Judge - cum - XII Additional Metropolitan

Sessions Judge, Ranga Reddy District at L.B. Nagar to dispose of

O.S.No.202 of 2021, pending on its file, expeditiously within a

period of four weeks or at any early date.

2. Heard Mr. Kondapalli Syam Sunder, learned counsel for the

petitioners.

3. According to the learned counsel for the petitioners, the

above suit is one which was filed in the year 2021 and by now

pleadings were completed and trial is also over, except for the final

arguments and for judgment.

4. Given the limited innocuous prayer that the petitioners have

made in the instant Revision, this Court does not find any good

reason as to why such prayer should not be allowed particularly

when the suit itself is now almost four years old and pleadings are

complete, and the matter is ripe for hearing. Accordingly, the Trial

Court is expected to take a decision in the said suit, viz.,

O.S.No.202 of 2021 at the earliest preferably within a period of six

(06) months from the date of receipt of copy of this order.

5. With these observations, the Civil Revision Petition stands

allowed. No costs.

6. As a consequence, miscellaneous petitions pending, if any,

shall stand closed.

___________________ P. SAM KOSHY, J

Date: 20.06.2025 Ndr